UNION OF INDIA AND ANR Vs. SAYED NAIMUDDIN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in this petition is to the judgment and order dated 10.11.2005 made by the Central Administrative Tribunal (CAT), Mumbai allowing O.A. No. 66 of 2004 instituted by the respondent. In O.A. No. 66 of 2004, the respondent had applied for the following reliefs:

(3.) Mr. Suresh Kumar, learned counsel for the petitioners, submits that the respondent was transferred from Mumbai to Ujjain with effect from 26.2002. Despite availing the facility of retaining the Railway quarter upon payment of normal rent for period up to 25.11.2002, the respondent failed to vacate the Railway quarter up to 25.2.200 Mr. Suresh Kumar points out that since the respondent was transferred back to Mumbai from Ujjain on 28.1.2003, the request of the petitioner for allotment of the same quarter was considered with effect from 26.2.200